OMPRAKASH SHARMA & ANR; MAHENDRA SINGH CHUNDAWAT; SITARAM MALI & ORS Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) These appeals are arising out of the judgment dated 21.4.2014 passed by learned Single Judge in a batch of writ petitions led by Mahendra Singh Chundawat v. State of Rajasthan & Ors., SB Civil Writ Petition No.2880/2014. The factual background giving rise to the dispute in question is that the Registrar, Cooperative Societies, Rajasthan, Jaipur by order dated 17.9.2008, while exercising powers under Rule 39(4) of the Rajasthan Cooperative Societies Rules, 2003, instructed the different cooperative societies in the State to have decision with regard to increasing the age of superannuation from 58 years to 60 years subject to the following :- <JUDIMG>1636075-2</JUDIMG>

(2.) The Rajasthan Cooperative Dairy Federation Ltd. acting upon the instructions aforesaid increased the age of superannuation for its employees from 58 years to 60 years. However, the order increasing age of superannuation was withdrawn under an order dated 31.8.2009.

(3.) The appellant-petitioners were working with respondent Bhilwara Zila Dugdh Utpadak Sahkari Sangh Ltd., did not choose to act upon the instructions issued by the Registrar, Cooperative Societies under the order dated 17.9.2008. The Bhilwara Zila Dugdh Utpadak Sahkari Sangh Ltd. by an order dated 1.9.2009 relieved the appellantpetitioners from service w.e.f. 1.9.2009 on attaining the age of superannuation.